COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 3 of 54

High Courts24 Dec 2010Dismissed

Mamidi Venu Mahdav Vs Sri Ramakanth Reddy, Chief Secretary, Govt. of A.P. and Others

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 768 : (2011) 8 RCR(Criminal) 1796

Criminal Procedure Code, 1973 (CrPC) — Section 133, 144(2), 197, 200, 203Penal Code, 1860 (IPC) — Section 107, 116, 268, 277, 425

High Courts24 Dec 2010Allowed

Kannubhai Jashbhai Patel and Others Vs Shri Tirumala Venkatesara Co-op. Housing Society Ltd. and Others

Andhra Pradesh High Court · (2011) 2 ALT 563

Contract Act, 1872 — Section 17, 25, 56Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 16, 20, 20(2)

High Courts24 Dec 2010Allowed

Megthala Giri Vs Union of India (UOI) and Appellate Authority and The Inspector General (South and West Sector), Central Industrial Security Force Head Quarters

Andhra Pradesh High Court · (2010) 12 AP CK 0068

Central Industrial Security Force Act, 1968 — Section 15

High Courts24 Dec 2010

S. Sivaji Suri Vs The Chairman cum Presiding Officer, the Industrial Tribunal Court, Labour Court, The Regional Manager and The Depot Manager, APSRTC

Andhra Pradesh High Court · (2011) 6 ALT 409

High Courts24 Dec 2010Dismissed

Putta Madhukar Vs Duddilla Srihdar @ Duddilla Sridhar Babu Rao, Minister for Higher Education, Govt. of A.P. and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0033

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 66, 85, 90, 94ACriminal Procedure Code, 1973 (CrPC) — Section 102

High Courts24 Dec 2010Allowed

Kalagatla Hasanaiah @ Hasan Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 70

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 32Penal Code, 1860 (IPC) — Section 302, 307

High Courts23 Dec 2010Allowed

Gatta Suryanarayana and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2012) 1 ALD 574

Land Acquisition Act, 1894 — Section 18, 28A, 28A(3)

High Courts23 Dec 2010Dismissed

Rambharos Cut Piece Center Vs R.B. Patalay and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0132

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 11, 3, 8, 8(5)

High Courts23 Dec 2010

Thirukkavaluri Srinivasa Suri and Another Vs State of A.P.

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 251

Criminal Procedure Code, 1973 (CrPC) — Section 313, 411, 428Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307

High Courts23 Dec 2010Dismissed

Rambharos Cut Piece Centre Vs R.B. Patalay and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0088

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 11, 8, 8(2), 8(3)

High Courts23 Dec 2010Dismissed

S. Anil Kumar Vs The Commissioner of Panchayat Raj and Rural Employment and Another

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 786

High Courts23 Dec 2010Allowed

B. Rama Krishna Reddy Vs Deputy Transport Commissioner and Another

Andhra Pradesh High Court · (2011) 1 ALD 747 : (2011) 1 ALT 493

Central Motor Vehicles Rules, 1989 — Rule 57, 57(2), 81Motor Vehicles Act, 1988 — Section 44, 52, 52(1), 52(2), 52(3)

High Courts23 Dec 2010Dismissed

Manyam Kesava Rao, Manyam Venkata Lakshmi Prasad and Manyam Satyanarayana Murthy Vs Land Acquisition Officer, Sub Collector

Andhra Pradesh High Court · (2010) 12 AP CK 0035

Land Acquisition Act, 1894 — Section 18, 23, 25, 4(1)

High Courts23 Dec 2010Allowed

Smt. Padma Pawar Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2011 AP 340

High Courts23 Dec 2010Allowed

R. Nagi Reddy Vs Authority-cum-Labour Officer, Circle-I, Ranga Reddy District, Hyderabad and others.

Andhra Pradesh High Court · (2011) 5 ALD 736

High Courts22 Dec 2010Dismissed

Aurora Educational Society Vs The Chief Commissioner of Income Tax-I and Others

Andhra Pradesh High Court · (2012) 20 TAXMAN 46

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 8(3), 8(4)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(5), 43Andhra Pradesh Education Act, 1982 — Section 20A

High Courts22 Dec 2010Dismissed

Bandlamoori Venkata Lakshmamma Vs Nayineni Janakamma and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0120

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 16, Order 34 Rule 2, Order 34 Rule 4

High Courts22 Dec 2010Dismissed

Aurora Educational Society Vs Chief Commissioner of Income Tax

Andhra Pradesh High Court · (2012) 20 TAXMAN 46

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 8, 8(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(15), 2(5), 43Andhra Pradesh Education Act, 1982 — Section 20A

High Courts22 Dec 2010Dismissed

Priyadarshini Educational Academy Vs Director General of Income Tax (INV) and Others

Andhra Pradesh High Court · (2011) 241 CTR 199 : (2011) 333 ITR 347 : (2011) 199 TAXMAN 385

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23C), 11(5), 13(1)Income Tax Rules, 1962 — Rule 2CA, 2CA(1), 2CA(2)

High Courts22 Dec 2010Dismissed

V. Balakrishna Reddy Vs Jawaharlal Nehru Technological University

Andhra Pradesh High Court · (2011) 2 ALD 523 : (2011) 1 ALT 500

Constitution of India, 1950 — Article 12, 371DJawaharlal Nehru Technological University Act, 1972 — Section 3